Section 20(2) in Rajasthan Land Revenue (Allotment of Land for Agricultural Purposes) Rules, 1970
(2)[Upon such allotment, the allottee] [Amended by G.S.R. 310, Dated 22-1-72; published in R.G.G. Dated, p. 626.] shall be bound by the conditions of allotment laid down in these rules and Khatedari right shall accrue to him as if his case was of allotment under these rules.[***] [Deleted 'Explanations 1' by Notification No. G.S.R. 54, dated 6.9.2007 (w.e.f.24.7.1970).]
